High Courts05 Oct 1991
Commissioner, Sales Tax Vs Dunlop India Limited
Allahabad High Court · (1991) 10 AHC CK 0057
Central Sales Tax Act, 1956 — Section 14Land Acquisition Act, 1894 — Section 4
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 10 of 53
High Courts04 Oct 1991Dismissed
Hari Saran Verma and Another Vs Union of India (UOI) and Another
Allahabad High Court · (1992) 42 ECR 312
Customs Act, 1962 — Section 111, 112, 119General Clauses Act, 1897 — Section 30, 6Penal Code, 1860 (IPC) — Section 161, 162, 405
High Courts03 Oct 1991Disposed Of
Sadanand Vs Mahabir Prasad and Another
Allahabad High Court · (1992) 34 ACR 82
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 394, 397
High Courts03 Oct 1991
Master and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 642
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts03 Oct 1991Allowed
Smt. Bina Devi Pandey Vs The II Additional District Judge and Another
Allahabad High Court · (1992) 1 AWC 18
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 3J
High Courts01 Oct 1991Dismissed
Ramesh Chandra and Another Vs Vijay Pal Singh and Others
Allahabad High Court · (1992) 1 AWC 38
Civil Procedure Code, 1908 (CPC) — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 115
High Courts01 Oct 1991Disposed Of
Dharam Pal Yadav Vs State of U.P.
Allahabad High Court · (1991) 10 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Oct 1991Dismissed
Indian Oil Shramik Sangh and Another Vs Presiding Officer, Industrial Tribunal III and Others
Allahabad High Court · (1993) 3 LLJ 757
Industrial Disputes Act, 1947 — Section 2
High Courts30 Sept 1991Allowed
Shobha Ram Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1371
Penal Code, 1860 (IPC) — Section 302, 307, 452Penal Code, 1860 (IPC) — Section 302, 307, 452Penal Code, 1860 (IPC) — Section 302, 307, 452
High Courts30 Sept 1991Allowed
Ramesh Chandra Srivastava Vs State of U.P.
Allahabad High Court · (1991) 09 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Sept 1991
Paharpur Cooling Tower Ltd. Vs Krishi Utpadan Mandi Samiti, Ghaziabad
Allahabad High Court · AIR 1992 All 225 : (1992) 1 AWC 248 : (1992) RD 221
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 2
High Courts30 Sept 1991Allowed
Trilochan Singh Vs Kuljit Kaur and Others
Allahabad High Court · (1992) 1 AWC 62 : (1992) 1 DMC 220
Civil Procedure Code, 1908 (CPC) — Section 151, 60, 94
High Courts30 Sept 1991
Mohan Singh Negi Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 361
Uttar Pradesh Co-operative Societies Act, 1965 — Section 70, 70(1), 70(2), 71, 9
High Courts27 Sept 1991Allowed
Udai Narain Rai and Others Vs The State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 184
Administrative Tribunals Act, 1985 — Section 29Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141, 151Constitution of India, 1950 — Article 226
High Courts27 Sept 1991Dismissed
Dr. Bajrang Bahadur Singh and Another Vs The State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 553
Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts27 Sept 1991Allowed
Ajay Kumar Bajpayee Vs The Kanpur University and Another
Allahabad High Court · (1992) 1 AWC 120
High Courts27 Sept 1991Allowed
Karuna Shankar Tripathi Vs State of U.P. and Others
Allahabad High Court · (1992) 65 FLR 203 : (1995) 3 LLJ 60
Apprentices Act, 1961 — Section 7Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(2)
High Courts26 Sept 1991Partly Allowed
Ramdeo Vs Addl. District Magistrate (Administration) and Others
Allahabad High Court · (1992) 1 AWC 419 : (1992) RD 238
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4A)
High Courts26 Sept 1991Dismissed
Ramesh Prasad Tyagi Vs District Inspector of Schools and Others
Allahabad High Court · (1992) 1 AWC 31
Constitution of India, 1950 — Article 226
High Courts26 Sept 1991Allowed
Smt. Chandra Kanti Singh Vs University of Kanpur and Another
Allahabad High Court · (1991) 2 AWC 384
Evidence Act, 1872 — Section 115Uttar Pradesh State Universities Act, 1973 — Section 28, 28(4), 28(5), 28(6)